RUKMINI RAJAPPAN Vs. V G SANTHOSAM

JUDGEMENT

(1.) The above Civil Revision Petition has been filed challenging the order dated 07.02.2005 in I.A.No.898 of 2004 in O.S.No.556 of 2004 on the file of the District Munsif, Chenglepet,, in and by which, the learned Judge has dismissed the application filed by the revision petitioners for impleading the eighth respondent herein as the eighth defendant in the suit.

(2.) The facts necessary to dispose of the above Civil Revision Petition are that the revision petitioners had filed a suit for declaration of their title to the suit property and for an injunction restraining the respondents 1 to 6, their men and agents from interfering with the peaceful possession and enjoyment of the suit property by the revision petitioners and the seventh respondent herein to the suit property or in the alternative for the relief of recovery of possession.

(3.) The suit was filed in the year 1994. The written statement filed by the third respondent on 29.11.2001 would indicate that the respondents had taken a plea that the proposed 8th respondent is the owner of part of the suit property and that since the Firm has not been impleaded and the partners alone have been impleaded, the suit deserves to be dismissed as in limine.